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[Cites 0, Cited by 0] [Section 312] [Entire Act]

State of Tamilnadu - Subsection

Section 312(3) in Chennai City Municipal Corporation Act, 1919

(3)No claim shall lie against the commissioner or any person acting under his authority or the corporation for any damage or inconvenience caused by the exercise of powers under this section or by the use of any force necessary for effecting any entry into any place under this section.